Rajasthan High Court - Jodhpur
Rajendra Singh vs The State Of Rajasthan ... on 6 August, 2025
Author: Nupur Bhati
Bench: Nupur Bhati
[2025:RJ-JD:34776]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 14803/2025
Rajendra Singh S/o Sh. Narpat Singh, Aged About 41 Years,
Resident Of Plot No. 411, Manu Govind Vihar, Near Kishorepura,
Bindayaka, Jaipur (Raj.) Presently Posted As Basic Computer
Instructor At Bhagwan Mahaveer Govt. Senior Secondary School,
Nimaj, Tehsil Jaitaran, District Beawar (Raj.).
----Petitioner
Versus
1. The State Of Rajasthan, Through Its Chief Electoral
Officer, State Election Commission, Secretariat, Jaipur.
2. The District Election Officer (Collector), District Beawar
(Raj.).
3. The Electoral Registration Officer Cum Sub Division
Magistrate (Sdm), Jaitaran, District Beawar (Raj.).
4. The District Education Officer, Elementary Education,
District Beawar (Raj.).
5. The District Education Officer, Secondary Education,
District Beawar (Raj.).
----Respondents
For Petitioner(s) : Mr. Ramniwas
For Respondent(s) : Ms. Nikita Marothi for
Mr. S.S. Ladrecha, AAG
HON'BLE DR. JUSTICE NUPUR BHATI
Order 06/08/2025
1. Learned counsel for the petitioner submits that the controversy involved in the present writ petition is squarely covered by the order dated 22.07.2025 passed by the Coordinate Bench of this Court in a bunch writ petitions led by SBCWP No.12975/2025 : Ten Singh v. State of Rajasthan & Anr. Relevant portion of the said order is reproduced hereunder:- (Downloaded on 06/08/2025 at 09:53:06 PM)
[2025:RJ-JD:34776] (2 of 2) [CW-14803/2025] "xxxxxxx.
26. In view of the above facts, the present writ petitions are disposed of with the following directions :
(i) If any representation is filed by the petitioners within a period of twenty days from now, identifying any regular State/local Government employee who is the elector of the concerned area, the respondent authorities shall be under an obligation to strictly comply with Clause 1.1 of the instructions/guidelines dated 04.10.2022 (as modified vide communication dated 05.06.2025) of the ECI.
(ii) If a representation is filed by any of the petitioners within a period of twenty days to the effect that he/she is a single teacher in the concerned school, the respondent authorities shall be under an obligation to verify the said fact and if it is found true, such petitioner shall be relieved from the duties of BLO with immediate effect.
27. Stay petitions and pending applications, if any, stand disposed of."
2. Learned counsel for the respondents concurs with the submissions of petitioner's counsel that the controversy involved in the present case is squarely covered with the case of Ten Singh (supra).
3. In view of the above submissions made, the instant writ petition is disposed of in the same terms as in the case of Ten Singh (supra).
(DR.NUPUR BHATI),J 66-/Devesh/-
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